No. 1812-1816, dated 14-5-1973.It has been noticed that departmental Vehicles/machinery given to the contractor/other Departments on hire, remains idle on Gazetted Holidays other than Weekly off and or due to rain but no hire charges are claimed from the contractors/other departments for the days vehicle/machinery remains idle, the matter has been examined and it has been held that since machinery/vehicle, when lent on hire, remains under the custody of the contractor/other Department charges for such Idle period should be recovered.It is therefore, enjoined upon all the Superintending Engineers/Executive Engineers to see that hire charges of the Vehicles/machinery, are claimed from the Contractors/other Departments for the days the Vehicles/machinery remains idle due to Gazetted holidays/rains or any other reasons except weekly off or due to breakdown of the machinery.
